AMBESHWAR ATMARAM SONAR Vs. NANDABAI

JUDGEMENT

(1.) This is an application u/ s.482 of the Criminal Procedure Code, by which the applicant has challenged the order passed in Criminal Revision Application No.03/2003 dated 12.11.2003 by which the learned 3rd Additional Sessions Judge, Dhule has confirmed the order dated 19.12.2002 passed by JMFC, Shirpur in Criminal Miscellaneous Application No.226/2002.

(2.) Rule was issued in this application on 09.03.2004 relying on the judgment in the matter of "Marotrao s/o. Shamrao Pachare Vs. Usha Marotrao Pachare, 2004 1 MhLJ 253".

(3.) Heard learned counsel for the applicant followed by the submissions of learned APP and learned counsel for respondent No.l.